PRADEEP SOMNATH GUPTA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS petition is directed against the order dated 23rd April, 2003 passed by respondent No. 1 externing the petitioner for a period of two years from the Districts of Thane, Greater Mumbai and Mumbai Suburban and also the order dated 4th July, 2013 passed by the appellate authority confirming the order of the externment of the petitioner. This petition has been heard finally at the stage of admission with the consent of the parties. Hence, Rule made returnable forthwith. Learned A.P.P. for the State waives service of notice for the respondents.

(2.) WE have heard Mr. S.R. Goud, learned counsel appearing for the petitioner and Mr. K.V. Saste, learned A.P.P. for the State.

(3.) LEARNED A.P.P. for the State has argued that the impugned order is based upon sufficient material and that material allegations have been properly mentioned in the show cause notice and, therefore, there is no substance in the arguments of the learned counsel for the petitioner. He also submits that the appellate authority has rightly considered all the objections and rightly decided the matter. He lastly submits that both the impugned orders need to be upheld.